Page No.# 1/3 vs The State Of Assam And Anr
2025 Latest Caselaw 8380 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And Anr on 7 November, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                      Page No.# 1/3

GAHC010204582025




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                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                  Case No. : Crl.A./409/2025

            DILIRAM BEY AND ANR
            S/O. SRI KAMBA BEY

            2: ANIMA RANGHNANGPI
            W/O. DILIRAM BEY
             R/O. NO.1 BHIMAJULI
             DIST. BISWANATH
            ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR
            REP BY THE PP ASSAM

            2:LAILA ORANG
             S/O. LT. MUKUL ORANG
             R/O. NO. 1 BHIMAJULI
             P/S. BISWANATH CHARIALI
             DIST. BISWANATH
            ASSA

Advocate for the Petitioner   : MS. P BORAH,

Advocate for the Respondent : PP, ASSAM,
                                                                                     Page No.# 2/3


                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                             ORDER

Date : --07.11.2025 [M. Choudhury, J]

Heard Ms. P. Borah, learned learned counsel for the accused-appellants and Mr. R.R. Kaushik, learned Additional Public Prosecutor for the respondent State of Assam.

2. This criminal appeal under Section 415, Bharatiya Nagarik Suraksha Sanhita, 2023 is preferred against a Judgment and Order dated 21.07.2025 passed by the Court of learned Additional Sessions Judge, Biswanath, Biswanath Chariali ['the Trial Court', for short], in Sessions Case no. 183 of 2016. By the impugned Judgment and Order dated 21.07.2025, the Trial Court has convicted the two accused-appellants along with two others for the offence under Section 302, Indian Penal Code and both the accused-appellants have been sentenced to undergo rigorous imprisonment for life.

3. We have gone through the contents of the memorandum of appeal.

4. The criminal appeal is admitted for hearing.

5. The case records of Sessions Case no. 183 of 2016 be called for.

6. Issue notice, returnable in 4 [four] weeks.

7. As Mr. Kaushik, learned Additional Public Prosecutor, Assam has appeared and accepted notice on behalf of the respondent State of Assam, issuance of formal notice in respect of the said respondent stands dispensed with. The learned counsel for the accused-

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appellant shall furnish an extra copy of the memo of appeal along with annexures, to Mr. Kaushik within 3 [three] working days from today.

8. The accused-appellants shall take steps for service of notice upon the respondent no. 2 by speed post, within 3 [three] working days from today.

                                                       JUDGE               JUDGE



Comparing Assistant